Section 19 in Bihar Excise (Mahua Flowers) Rules, 2006
19. Application for Import Permit.
- Any person desiring to import Mahua flowers shall make an application to the Collector or Excise Officer for a permit. The application shall contain the following particulars namely.(a)the name and address of the importer;(b)the name of the licensee, for the possession or sale as the case may be, of Mahua flowers held by the applicant;(c)the quantity of Mahua flowers authorised for possession under the licence or without a licence, as the case may be;(d)the quantity of Mahua flowers to be imported;(e)the place from and to which the Mahua flowers are to be imported;(f)the route from and to which the Mahua flowers will be imported;(g)the name and address of the person by whom the Mahua flowers are to be imported;(h)the purpose or purposes for which the Mahua flowers are to be imported; and(i)the period for which the permit is required to be valid.
